Section 23(1) in Goa Investment Promotion Act, 2014
(1)Notwithstanding anything contained in any law for the time being in force, the Board may, in exercise of its powers and performance of its functions under this Act, with the prior approval of the Government, issue directions in writing to any person, officer or Competent Authority or any other authority and such person, officer or authority, as the case may be, shall be bound to comply with such directions.
